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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(2) in Chhattisgarh State Eligibility Test Rules, 2013

(2)Nothing in these rules shall affect reservation to be provided for the Scheduled Castes, Scheduled Tribes or Other Backward Classes in accordance with the orders issued by the State Government from time to time in this regard.